P. NALINI Vs. SUPERINTENDENT OF CENTRAL PRISON, MADURAI

JUDGEMENT

(1.) This habeas corpus petition has been filed seeking to direct the respondents to produce the body or person of the petitioner's husband viz., Muthuramalingam S/o.Thavasi Thevar, aged about 45 years, before this Court and set him at liberty.

(2.) This habeas corpus petition raises an interesting conundrum, to decide which, the following facts are essential.

(3.) Heard Mr.Niranjan S.Kumar, learned counsel for the petitioner and Mr.A.Thiruvadi Kumar, learned Additional Public Prosecutor for the respondents. Mrs.M.Kalaivani, Inspector of Police, Abiramam Police Station, is present before this Court.